MANOJKUMAR SANDIPAN UGALE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the recording of conviction of the present appellant by the learned Sessions Judge, Parbhani vide judgment and order dated 27/02/2015 passed in Sessions Trial No. 156 of 2010 for the offences punishable under section 376, 341 and 506 of the Indian Penal Code and awarding of consequent sentences to suffer rigorous imprisonment for 7 years, simple imprisonment for 1 month and rigorous imprisonment for 2 years, respectively, which were directed to run concurrently, with further direction to deposit of fine amount in respective offences, the present appeal is preferred.

(3.) The prosecution case, in short is as under:-